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[Cites 0, Cited by 0] [Section 2(93)] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(93)(c) in Telangana Goods and Services Tax Act, 2017

(c)where no consideration is payable for the supply of a service, the person to whom the service is rendered, and any reference to a person to whom a supply is made shall be construed as a reference to the recipient of the supply and shall include an agent acting as such on behalf of the recipient in relation to the goods or services or both supplied;